Smt. G.Leelavathi vs Smt.Tholana Venkata Subha Lakshmi
2024 Latest Caselaw 7947 AP

Andhra Pradesh High Court - Amravati

Smt. G.Leelavathi vs Smt.Tholana Venkata Subha Lakshmi on 30 August, 2024

APHC010545492017
                   IN THE HIGH COURT OF ANDHRA
                               PRADESH
                                                             [3369]
                            AT AMARAVATI
                     (Special Original Jurisdiction)
            FRIDAY, THE THIRTIETH DAY OF AUGUST
             TWO THOUSAND AND TWENTY FOUR

                            PRESENT

  THE HONOURABLE SRI JUSTICE T MALLIKARJUNA RAO

                   FIRST APPEAL NO: 60/2017

Between:

Smt. G.Leelavathi, Visakhapatnam                    ...APPELLANT

       AND

Smt.Tholana Venkata Subha Lakshmi              ...RESPONDENT(S)

Viskhapatnam and Others

Counsel for the Appellant:

1. K SRINIVAS Counsel for the Respondent(S):

1. G RAMA GOPAL

The Court made the following Judgment:

This appeal is filed under Section 96 of C.P.C against the

Decree and Judgment in O.S.No.13 of 2011 on the file of VII-

Additional District Judge, (Fast Track Court) Visakhapatnam,

dated 14.10.2016.

02. Sri J.Anjali Priya, learned counsel representing on behalf of

appellant requested the Court to permit to withdraw the appeal.

03. No representation on behalf of respondents, despite listing

the matter under the caption for withdrawal. It is stated in the

memo that appellant and respondents have settled the matter out

of Court between elders and prayed for withdrawal of the appeal

suit.

04. Considering the submissions made, permission accorded

to withdraw the appeal.

05. In the result, appeal is dismissed as withdrawn.. No order as to costs.

Consequently, miscellaneous petitions if any, stand closed.

____________________________________ JUSTICE T. MALLIKARJUNA RAO

Date :30.08.2024 GRL